J GANESAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Since the issues that are placed for consideration before this Court in respect of both the above writ petitions are common, they are taken up together and being disposed vide this common order.

(2.) The brief facts as narrated in W.P.No.15683 of 2011 are stated hereunder and the conclusion to be arrived at by this Court in the said writ petition, will hold good for the other writ petition as well.

(3.) In September, 1989 a Notification was issued by the Tamil Nadu Public Service Commission, inviting application for appointment to the post of Assistant Section Officers in the Secretariat service. Pursuant to the said Notification, the petitioners in WP No.15683 of 2011 came to be considered for appointment as Assistant Section Officers for the year 1989-90. After conclusion of the selection process, an approved list was published by the Tamil Nadu Public Service Commission in January 1992. On the basis of the approved list, the petitioners came to be appointed as Assistant Section Officers in May 1992. The appointment of the petitioners being direct recruitment having been appointed against substantive vacancies which cannot be disputed.